RAMESHWAR DAYAL Vs. DEVI SAHAI PRABHU LAL

JUDGEMENT

(1.) This appeal is directed against the order of Shri Mohinder Pal, Sub-Judge 1st Class, Delhi, dated 27th February 1976.

(2.) The case brings within its compass two families. The family of Beej Raj and the family of Devi Sahai. Ram Sahai Mal and Meena Ram were sons of Beej Raj. There was another son Bhagirath Mal who died earlier. Bhagirath Mal's sons are Rameshwar Dayal and Hira Lal. During the pendency of the proceedings, the elder brother Ram Sahai Mal also died and his heirs and legal representatives were made parties. In the other family, Mohan Lal and Banwari Lal are the sons of Devi Sahai. Meena Ram is the father-in-law of Banwari Lal.

(3.) A matter pertaining to the firm of M/s. Ram Sahai Mal Rameshwar Dayal, Narnaul, Haryana and the firm of M/s. Devi Sahai Prabhu Lal, Katra Tambacco, Delhi was referred to the arbitration of one Shri Kulwant Rai Gupta, Advocate. The arbitration agreement was dated 24th March, 1967. On behalf of M/s. Ram Sahai Mal Rameshwar Dayal of Narnaul, it was executed through its proprietor and Karta, Meena Ram son of Shri Beej Raj resident of Nai Mandi, Narnaul now at Delhi. On behalf of M/s. Devi Sahai Prabhu Lal, it was executed through its partner Shri Mohan Lal son of Shri Devi Sahai of 4/22, Roop Nagar, Delhi. The said deed was signed by Meena Ram and Mohan Lal only. They mutually appointed Shri Kulwant Rai Gupta as the sole arbirator to settle the disputes mentioned therein.